Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 73] [Entire Act] State of Odisha - Subsection Section 73(2) in The Orissa Municipal Corporation Act, 2003 (2)The District Judge after making such inquiry as he deems necessary shall determine whether or not such person is or has become disqualified and his decision shall be final.
